- (1.) Heard learned counsel for the petitioner and Ms.Smiti Sahai, learned Additional Government Advocate for the State-respondents.
(2.) We do not find any merit in this petition warranting interference in writ jurisdiction.
(3.) At this stage the learned counsel for the petitioner made a prayer that the bail application of the petitioner in Case Crime No.350/2017, under Sections 380/ 457/ 411 I.P.C., Police Station Salon, District Rae Bareli be ordered to be considered expeditiously, if possible on the same day by the Court below.;